(19)"Liquor" includes-(a)spirits of wine, denatured spirits, wine, beer, toddy and all liquids consisting of or containing alcohol; and(b)[ any other intoxicating substance, which the Government may, by notification, declare to be liquor for the purposes of this Act;] [Denatured spirituous preparations to be considered as liquor for the purposes of this Act (vide EOG No.115, dated 23-11-1970]]
